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State of Karnataka - Act

Karnataka Prevention of Fragmentation and Consolidation of Holdings (Repeal) Act, 1990

KARNATAKA
India

Karnataka Prevention of Fragmentation and Consolidation of Holdings (Repeal) Act, 1990

Act 4 of 1991

  • Published in Gazette 4 on 2 February 1991
  • Assented to on 2 February 1991
  • Commenced on 2 February 1991
  • [This is the version of this document from 2 February 1991.]
  • [Note: The original publication document is not available and this content could not be verified.]
Karnataka Prevention Of Fragmentation And Consolidation Of Holdings (Repeal) Act, 1990[02nd February, 1991](Act No. 04 of 1991)
An Act to repeal the Karnataka Prevention of Fragmentation and consolidation of Holdings Act, 1966.Whereas it is expedient to repeal of Karnataka Prevention of Fragmentation of Consolidation of Holdings Act, 1966 (Karnataka Act 1 of 1967).Be it enacted by the Karnataka State Legislature in the Forty-first Year of Republic of India as follows:-

1. Short title and commencement

(1)This Act may be called the Karnataka Prevention of Fragmentation and Consolidation of Holdings (Repeal) Act, 1990.
(2)It shall come into force at once.

2. Repeal of Karnataka Act 1 of 1967 and Savings

(1)The Karnataka Prevention of Fragmentation and Consolidation of, Holdings Act, 1966 (Karnataka Act 1 of 1967) is hereby repealed;Provided that the repeal shall not affect,-
(a)the previous operation of the repealed Act or anything duly done or suffered thereunder; or
(b)any right, privilege, obligation or liability acquired, accrued or-incurred under the repealed Act; or
(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the provisions of the repealed Act: or,
(d)any investigation, legal proceedings or remedy in respect of any such right, privilege obligation, liability, penalty, forfeiture, or punishment as aforesaid: and any such investigation, legal proceeding or remady may be instituted, continued or enforced;
And any such penalty, forfeiture or punishment maybe imposed as if the repealed Act has not been repealed.